Sunday, 17, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Jaimon James vs Kerala State Electricity Board
2024 Latest Caselaw 25991 Ker

Citation : 2024 Latest Caselaw 25991 Ker
Judgement Date : 30 September, 2024

Kerala High Court

Jaimon James vs Kerala State Electricity Board on 30 September, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                                                          2024:KER:73056

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

   MONDAY, THE 30TH DAY OF SEPTEMBER 2024 / 8TH ASWINA, 1946

                           MJC NO. 153 OF 2024

        AGAINST   THE   ORDER/JUDGMENT   DATED   IN   WP(C)   NO.26297   OF

2021 OF HIGH COURT OF KERALA

APPLICANTS/S:

            JAIMON JAMES,
            AGED 56 YEARS
            S/O.JAMES JOSEPH, RESIDING AT VALLATHOTTATHIL HOUSE,
            KOODALLOOR POST, KOTTAYAM., PIN - 686587


            BY ADV JOSEPH T.JOHN


RESPONDENT/S:

    1       KERALA STATE ELECTRICITY BOARD,
            REPRESENTED BY ITS SECRETARY, VYDYUTHI BHAVANAM,
            PATTOM, THIRUVANANTHAPURAM, PIN-695 001., PIN -
            695001
    2       DEPUTY CHIEF ENGINEER,
            KERALA STATE ELECTRICITY BOARD, ELECTRICAL CIRCLE,
            PALA,, PIN - 686575
    3       EXECUTIVE ENGINEER,
            KERALA STATE ELECTRICITY BOARD, ELECTRICAL CIRCLE,
            PALA,, PIN - 686575
    4       ASSISTANT EXECUTIVE ENGINEER,
            KERALA STATE ELECTRICITY BOARD, ELECTRICAL CIRCLE,
            PALA,, PIN - 686575
    5       ASSISTANT ENGINEER,
            KERALA STATE ELECTRICITY BOARD, ELECTRICAL SECTION,
            KIDANGOOR, KOTTAYAM, PIN - 686572


     THIS MISCELLANEOUS JURISDICTION CASE HAVING COME UP FOR
ADMISSION ON 30.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                       2024:KER:73056

MJC NO. 153 OF 2024

                                  2
                            JUDGMENT

The MJC is allowed. The judgment dated 20.06.2024 in

W.P(C) No. 26297 of 2021, is restored to its original number.

Post the W.P(C) No. 26297 of 2021, after two weeks,

according to the roster.

Sd/-

DINESH KUMAR SINGH JUDGE SJ 2024:KER:73056

MJC NO. 153 OF 2024

PETITIONER ANNEXURES

Annexure-I A TRUE COPY OF THE FLIGHT TICKET DATED NIL

Annexure-II A TRUE COPY OF THE RETURN TICKET SHOWING THAT I HAVE REACHED KOCHI ON 15.08.2024

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter